Section 12(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)On the competent authority making an order other than directing the juvenile to be sent to an institution in respect of any juvenile, his money and valuables and such of his articles as are not destroyed or disposed of together with the proceeds of such of his articles as have been sold, shall at the time of his release be handed over to him in the presence of the Superintendent and the Superintendent shall take the signature or thumb impression of the parent or guardian of the juvenile or the juvenile or of both in the column provided for the purpose in the register maintained, in token of his having received such money, valuable articles and proceeds. If the clothings have been destroyed, he shall be provided with fresh clothing.
